- (1.) RAVINDRA Singh, J. This application has been filed by the applicant Virendra with the prayer that he may be released on bail in case crime No. 157 of 2007 under sections 147, 148, 149, 302 and 307 I. P. C. , P. S. Ghoorpur, district Allahabad.
(2.) HEARD Sri V. C. Misra, Senior Advocate, assisted by Sri Udai Shanker Tiwari, learned Counsel for the applicant, learned A. G. A. for the State of U. P. From the perusal of the record it appears that in the present case F. I. R. has been lodged by Kamta Prasad on 30. 7. 2007 at 9. 50 in respect of the incident which had occurred on 30. 7. 2007 at 8. 15 p. m. the distance of the police station was about 7 km from the alleged place of occurrence. Twenty one persons including the applicant are named in the F. I. R. , it is alleged that they caused injury by using lathi, danda and sariya blow. All the injuries were on the person of Tribhuwan, first informant and Sahindra, thereafter, they were chased by the accused persons thereafter the co-accused Bablu discharged the shots by country made pistol but nobody received any injury, due to the firing done by the co-accused Bablu, a panic was created in the village even the student left the college, the police also came at the place of occurrence, in that incident two persons Tribhuwan and Shyamber lost their lives, both the deceased sustained injuries caused by hard and blunt object. There are injured witnesses namely Sahinder Kumar, Sanjo Devi and Kamta Prasad, they have also sustained injuries caused by blunt object. The gravity of the offence is too much because in this case two persons have lost their lives and three persons have sustained injuries. Therefore, the prayer for bail is refused. Accordingly this application is rejected. Bail Rejected. .;